- (1.) This order will dispose of above mentioned two writ petitions as they involve identical questions of law and facts.
(2.) Mrs Charu Tuli, Sr DAG Punjab has placed on record photocopies of the gift deed dated 6.3.1997 executed between the Punjab Government and the Bharat High School, Tuto Majra, District Hoshiarpur and the gift deed dated 10.8.2000 executed between the Punjab Government and Sant Hari Singh Khalsa Senior Secondary School, Jian Chabbewal, District Hoshiarpur (SHS Khalsa School - for short). The same are taken on record. CWP 11010 of 2005
(3.) Petitioner - Harnandan Singh was appointed as Master on 25.2.1972 at Bharat High School, Tuto Majra, District Hoshiarpur. The said school before being taken over by the government in pursuance of gift deed dated 6.3.1997 was a government aided school receiving grant-in-aid from the Punjab Government. He was promoted as Headmaster vide letter dated 12.3.1992 w.e.f. 1.10.1991. He has been continuously depositing his provident fund. Since pension has not been granted for the service rendered by him in the government aided institution, he has approached this Court seeking a writ in the nature of mandamus directing the respondents to release the pension and other benefits which are due to him by including the service rendered by him in the aforesaid privately managed aided school. CWP 11035 of 2005;